UNION OF INDIA Vs. M. BALAKRISHNA REDDY

JUDGEMENT

(1.) This is a case where an officer of the State appears to have toyed with the legal system to remain in service and thwart attempts at suspending him or initiating disciplinary action against him after obtaining an unreasoned order of suspension of a sentence of imprisonment that was endorsed in appeal.

(2.) The present writ petition is directed against an order of the Central Administrative Tribunal, Guwahati Bench by which the respondent's petition challenging a show-cause notice dated May 3, 2017 by the Central Government has been allowed on the ground that in terms of the All India Services (Discipline and Appeal) Rules, 1969, the Central Government had no authority to issue the notice.

(3.) Notwithstanding the limited challenge by the Union in the present proceedings, the larger picture cannot be lost sight of.